IN THE COURT OF LD. ___________, AT  __________

 

Applicant

 Versus

Respondent

Reply to the______

Respectfully Showeth:-

Preliminary Submissions:-

1. That the replying respondent is a law-abiding citizen and has highest regards for the orders of this Hon'ble Court and can not think of flaying the same.  The respondent is quite conscious that he is under an obligation to maintain high dignity and majesty of this Hon'ble court. 
2. That the respondent has not flouted the authority of this Hon'ble court and _______ not neglected or refused to attend this Hon'ble court willfully.  But for the inescapable circumstances and just excuse hereinafter mentioned, the respondent would have been present before this Hon'ble court on ________.
3. That is the given circumstances of the case if this Hon'ble court comes to the conclusion that technically any disobedience of the orders of this Hon'ble court has been committed by the respondent, in that eventuality the respondent tender his unconditional apology and beg to be pardoned.

Reply on Merit:

1. That the contents of this para of the contempt petition are wrong and denied.  __
2. That the contents of this para of the contempt petition are wrong and denied.  __
3. That the contents of this para of the contempt petition are wrong and denied.  __
4. That the contents of this para of the contempt petition are wrong and denied.  __
5. That the contents of this para of the contempt petition are wrong and denied.  __
6. That the contents of this para of the contempt petition are wrong and denied. __
7. That the contents of this para of the contempt petition are wrong and denied.  __
8. It is, therefore, most respectfully prayed that _______ in the interest of justice.

(Name of Place)                                                                                 Respondent

______                                                                                    Through, Advocate

  

IN THE COURT OF LD. ___________, AT ____________

Applicant

  Versus

Respondent

Affidavit in support of reply

I, ______, do hereby solemnly affirm and declare as under:-

1. That the accompanying reply has been prepared under my instructions.
2. That the contents of paras 1 to ______ of the Preliminary Submission and paras 1 to ______ of the reply on Merits are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true and no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this ______.

Deponent